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Bombay High Court

Husna Ramzan Khan vs State Of Maharashtra And Anr on 6 May, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                                     Common Order-06.05.2026.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION/
                                       CIVIL APPELLATE JURISDICTION/
                                     CRIMINAL APPELLATE JURISDICTION

                                                 CORAM : RAVINDRA V. GHUGE
                                                                   &
                                                         HITEN S. VENEGAVKAR, JJ.

DATE : 6TH MAY, 2026 P.C. :-

1. At the time of rising, the matters mentioned in the chart in paragraph No.7 hereunder, could not be taken up for hearing due to paucity of time.
2. In several of these matters, there are office objections. As such, all office objections shall be removed within two weeks.
3. Subject to compliance of the above, ad-interim/ interim order, if any granted earlier, would continue.
4. The affidavit in reply/rejoinder, if any, shall also be filed at least one week before the next date.
5. Matters in which service of notice is awaited, put up after service.
6. Matters in which though notices were issued, the office could not process the notice due to non-supply of spare copies, the Petitioner shall supply spare copies for issuance of notice within 14 days, failing which, the matters in which copies are not supplied, would stand dismissed as against the unserved Respondents on the 15 th day. If copies MANE are supplied, office to issue notice to the unserved Respondents, SONALI DILIP Digitally signed by returnable after four weeks.
MANE SONALI DILIP Date: 2026.05.07 17:37:52 +0530
Sonali Mane 1 of 2 ::: Uploaded on - 08/05/2026 ::: Downloaded on - 09/05/2026 10:18:18 ::: Common Order-06.05.2026.odt
7. Subject to the above, list these matters as under:-
Serial Nos. of To be listed on To be listed in the category matters on the Board 3 to 7 29.06.2026 For Compliance 9 29.06.2026 For Dismissal 10 to 21 30.06.2026 Fresh Admission 23 to 50 01.07.2026 Fresh Admission 51 to 75 02.07.2026 Fresh Admission 77 to 97 03.07.2026 Fresh Admission 98 to 109 06.07.2026 Due Admission 111 to 121 07.07.2026 Due Admission (HITEN S. VENEGAVKAR, J.) (RAVINDRA V. GHUGE, J.) Sonali Mane 2 of 2 ::: Uploaded on - 08/05/2026 ::: Downloaded on - 09/05/2026 10:18:18 :::